Section 8(1) in The Rajiv Gandhi National Aviation University Act, 2013
(1)There shall be a University Fund which shall include-(a)any contribution or grant made by the Central Government or an instrumentality of the Central Government;(b)any contribution or grant made by the State Governments;(c)any contribution from aviation companies and aviation industry both Indian and international;(d)any bequests, donations, endowments or other grants made by any private individual or institution;(e)income received by the University from fees and charges; and(f)amounts received from any other source.
